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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(i) in The Karnataka Repealing of Certain Enactments and Regional Laws Act, 2013

(i)the text of any other enactment, was amended by the express addition, omission, insertion or substitution of any matter, the repeal shall not affect the continuance of any such amendment made by the enactment so repealed and in operation at the commencement of this Act ;